Central Information Commission
Rakesh Agarwal vs Transport Department Delhi on 13 October, 2022
Author: Uday Mahurkar
Bench: Uday Mahurkar
के न्द्रीय सच
ू ना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
द्वितीय अपील संख्या / Second Appeal No.:- CIC/TDDEL/A/2022/650904-UM
Mr. Rakesh Agarwal
....अपीलकताा/Appellant
VERSUS
बनाम
CPIO
1. O/o The Transport Department,
5/9, Under Hill Rd, Ludlow Castle,
Civil Lines, Delhi-110054
2. The Sr. System Analyst IT Branch,
Transport Department,
GNCTD,
5/9, Under Hill Rd, Ludlow Castle, Civil Lines,
Delhi, 110054
प्रद्वतवादीगण /Respondent
Date of Hearing : 07.10.2022
Date of Decision : 12.10.2022
Date of RTI application 02.06.2022
CPIO's response 20.06.2022
Date of the First Appeal Not mentioned
First Appellate Authority's response Not on record
Date of diarized receipt of Appeal by the Commission 19.09.2022
ORDER
FACTS The Appellant vide his RTI application sought information on following points, as under:-
The CPIO, O/o The Transport Department, vide letter dated 20.06.2022 furnished a point-wise reply to the Appellant. Dissatisfied with the reply received from the CPIO, the Appellant filed a First Appeal, which was not adjudicated by the First Appellate Authority.
Thereafter, the Appellant filed a Second Appeal before the Commission.
HEARING:
Facts emerging during the hearing:
The following were present:
Appellant: Absent Respondent: Mr. Naveen Kochar District Transport Officer, Mr S K Johri Sr. System Analyst Present in Person The Appellant remained absent during the hearing.
The Respondent submitted that a suitable reply as per the provisions of the RTI Act has been furnished to the Appellant vide letter dated 20.06.2022. An updated reply stating the list of registered e-auto and issue of PS badge was provided during the hearing.
DECISION:
Keeping in view the facts of the case and the submissions made by the Respondent and on the perusal of the documents on record, the Commission directs the CPIO to furnish a correct and precise information along with the enclosures to the Appellant , redacting the personal details of the third parties, strictly in accordance with the spirit of transparency and accountability as enshrined in the RTI Act, 2005 within a period of 21 days from the receipt of this order under the intimation to the Commission.
The Appeal stands disposed accordingly.
(Uday Mahurkar) (उदय माहूरकर) ू ना आयुक्त) (Information Commissioner) (सच Authenticated true copy (अद्विप्रमाद्वणत एवं सत्याद्वपत प्रद्वत) (R. K. Rao) (आर. के . राव) (Dy. Registrar) (उप-पंजीयक) 011-26182598 / [email protected] द्वदनांक / Date: 12.10.2022